Section 14(3) in Maharashtra Land Improvement Schemes Act, 1942
(3)[ If [the Divisional Soil Conservation Officer] [Sub-section (3) and (4) were added by Bombay 73 of 1948, Section 9.] [or the Company Officer] [This portion was inserted by Maharashtra 18 of 1973, section 12(1).] is of opinion that an emergency has arisen and that the immediate repair of any work referred to in sub-section (1) is necessary in the general interest, he shall carry out such repair and the cost of each repair shall be paid by the owner of the land on which the repair has been] carried out.
